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State of Maharashtra - Section

Section 104 in Maharashtra Cinemas (Regulation) Rules, 1966

104. [ Duration of licence. [Substituted by G. N. of 26.5.1970.]

- A permanent or a quasi-permanent cinema may be licensed for any period not exceeding three years, if so desired by the applicant. A touring cinema may be licensed for any period not exceeding one year, if so desired by the applicant.]